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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Assam - Subsection

Section 17(2) in The Assam Liquor Prohibition Act, 1952

(2)The State Prohibition Council may, by notification in the official Gazette, constitute for a district or part thereof and for such period as it may deem fit, Prohibition Committees consisting of two or more non-official residents of the district. The State Prohibition Council may also by like notification, dissolve or reconstitute such prohibition committees.